SHAKTIVELU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 to 4 under Section 439(1)(b) of Cr.P.C. seeking modification of the conditions imposed by the XLV Additional City Civil and Sessions Judge, Bengaluru, in

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.1 to 4 so also the learned High Court Government Pleader appearing for the respondent-State.

(3.) Learned counsel appearing for the petitioners made submission that the anticipatory bail order is granted by the Court below i.e., XLV Additional City Civil and Sessions Judge, Bengaluru, in Crl.Misc.No.5952/2016 dated 06.02.2017, imposing five conditions. Learned counsel further made submission that, insofar as condition No.5 imposed by the Court below in the impugned bail order is concerned, as the petitioners are from Tamilnadu state, it is not possible for them to comply with the said condition as ordered by the learned Sessions Judge. Hence, learned counsel submits that the said condition is to be modified.